9 March vs State Of Uttarakhand And Others
2026 Latest Caselaw 1660 UK

Uttarakhand High Court

9 March vs State Of Uttarakhand And Others on 9 March, 2026

                                                         2026:UHC:1468-DB
 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

THE HON'BLE CHIEF JUSTICE MR. MANOJ KUMAR GUPTA

                                 AND

   THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY

               Writ Petition (M/B) No.134 of 2026

                             9 March, 2026


  M/s A.P. Associates                                       --Petitioner

                                    Versus

  State of Uttarakhand and Others                     --Respondents
  ----------------------------------------------------------------------
  Presence:-
  Mr. Susheel Kumar, learned counsel holding brief of Mr. Gaurav
  Singh, learned counsel for the petitioner.
  Mr. Yogesh Chandra Tiwari, learned Standing Counsel along with
  Ms. Rajni Suyal, learned Brief Holder for the State of Uttarakhand/
  respondent nos. 1 and 3.
  Mr. Sandeep Kothari, learned counsel for respondent nos.2 and 4.
  ----------------------------------------------------------------------
  JUDGMENT :

(per Mr. Manoj Kumar Gupta C. J.)

1. The petitioner has prayed for a writ of

mandamus directing the respondents to release balance

amount of ₹32,50,000/- (Rupees Thirty Two Lakh Fifty

Thousand Only) in respect of the work done by the

petitioner firm in pursuance of work order dated

07.11.2024 and for a further direction to also release the

security amount of ₹3,25,000/- (Rupees Three Lakh

Twenty Five Thousand Only).

2. It seems that so far only 50% of the amount

has been released in favour of the petitioner. In respect

2026:UHC:1468-DB of the remaining amount the representations filed by the

petitioner firm are stated to be pending.

3. Learned counsel for the State and learned

counsel for the Nagar Nigam would fairly state that the

respondents would examine the claim and take an

appropriate decision.

4. Accordingly, without expressing any opinion on

merits, the writ petition is disposed of with direction to

respondent no.2 to pass a speaking order on the

representation dated 14.11.2025 ( at page 25 of the writ

petition) within a period of six weeks from the date of

communication of the instant order along with photocopy

of the representation dated 14.11.2025.

5. Pending application, if any, also stands

disposed of.

(MANOJ KUMAR GUPTA, C. J.)

(SUBHASH UPADHYAY, J.) Dated: 09.03.2026 SS

SUKHBANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=71978f9c61bfde0ba69967c787b1764ea7bc7dd129a8a6380d

SINGH 49b1885e628615, postalCode=263001, st=UTTARAKHAND, serialNumber=2D8B71B8D8E345F6B7F95B1DD4FB4BEBD2B7D72C42 261361AED33172F152148D, cn=SUKHBANT SINGH Date: 2026.03.09 16:36:41 +05'30'